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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(ha) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ha)[ has not paid any sums due, whether surcharged or charged, under the provisions of the Bombay Local Fund Audit Act, 1930] [Clause (ha) was inserted by Maharashtra 18 of 1993, Section 6.] (Bombay XXV of 1930);